Section 24 — Accounts and audit.
The Spices Board Act, 1986
The accounts of the Board shall be maintained and audited in such manner as may, in consultation with the Comptroller and Auditor-General of India, be prescribed and the Board shall furnish to the Central Government before such date, as may be prescribed, its audited copy of accounts together with the auditors report thereon.Open in Lexace · Ask the AI about this section